Section 63(b) in The General Rules (Criminal), 1977
(b)When an order for the release of a prisoner is issued by a court other than a magistrate, it shall be entered in a peon book and may be sent through one of the court peons to the officer in charge of the jail so as to reach the jail ordinarily not later than 4 p.m. in winter and 5 p.m. in summer.
